High Courts17 Aug 2016Disposed Off
M/s Shree Shyam Coal Company Ltd. Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JLJR 155
Bihar Finance Act, 1981 - Section 24Constitution of India, 1950 - Article 226
COURT ARCHIVE
Jharkhand High Court judgments, 2016
1,629 judgments · page 22 of 82
High Courts17 Aug 2016Disposed Off
Raj Kumar Vs Jharkhand State Agricultural Marketing Board, Ranchi
Jharkhand High Court · (2017) 1 AIRJharR 144 : (2016) 4 JCR 605
High Courts17 Aug 2016Dismissed
Md. Mansoor @ Mansoor Alam @ Mansoor Ali, son of Sajjad Miya - Petitioner @HASH The State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 563 : (2017) CriLJ 1418 : (2016) 4 ECrC 371
Criminal Procedure Code, 1973 (CrPC) - Section 311, Section 397, Section 401
High Courts17 Aug 2016Allowed
Pramila Devi, widow of Late Geeta Prasad, resident of Village Budhauli Bazar (Sekhpura), P.O and P.S.: Sekhpura, District Sekhpura, State: Bihar - Petitioner @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 829 : (2016) 4 JBCJ 539 : (2016) 4 JCR 603 : (2017) 1 JLJR 143
High Courts17 Aug 2016Disposed Off
Archana Suman Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 709
Constitution of India, 1950 - Article 226Registration Act, 1908 - Section 17, Section 21, Section 71
High Courts17 Aug 2016Allowed
Dr. Swati Sailly Vs Union of India, Ministry of Health and Family Welfare
Jharkhand High Court · (2017) 1 AIRJharR 753 : (2017) 1 JCR 416
High Courts17 Aug 2016Allowed
Smt. Shuru Mai Munda Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 290
Constitution of India, 1950 - Article 226
High Courts16 Aug 2016Disposed Off
Pradip Mallick Son of Late Uma Shankar Mallick, resident of Andul Dakshin Para, PS-Sankrail, District-Howrah(West Bengal) at present residing at Makatpur, PS-Giridih (Town), PO and District-Giridih - Petitioner @HASH Deb Kumar Banerjee
Jharkhand High Court · (2016) 4 JBCJ 474 : (2017) 2 JCR 513 : (2017) 1 JLJR 269
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 29
High Courts16 Aug 2016Dismissed
Jamuna Ram, son of Lal Bihari Das, resident of Village - Lohar Farna, P.O. and P.S. - Barahara, District - Bhojpur (Arra) presently dismissed Constable No.541 Dhanbad - Appellant @HASH State of Jharkhand
Jharkhand High Court · (2016) 4 AIRJharR 766 : (2016) 4 JBCJ 633 : (2016) 4 JCR 654 : (2016) 4 JLJR 150
Bihar Government Servants Conduct Rules, 1976 - Rule 23
High Courts16 Aug 2016Disposed Off
Sarla Sharma Vs Eastern Coalfields Ltd.
Jharkhand High Court · (2017) 1 JBCJ 566
Constitution of India, 1950 - Article 226
High Courts16 Aug 2016Dismissed
Dhiraj Kumar Dubey Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JBCJ 124
High Courts16 Aug 2016Allowed
Gajo Prasad Mehta Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 607
Criminal Procedure Code, 1973 (CrPC) - Section 311
High Courts12 Aug 2016Dismissed
Mewati Rani Singh Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 626
High Courts12 Aug 2016Dismissed
Ram Lakhan Shah Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 609
Constitution of India, 1950 - Article 14
High Courts12 Aug 2016Dismissed
Deepali Das Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 629
High Courts12 Aug 2016Dismissed
Sujit Kumar Vs State of Jharkhand
Jharkhand High Court · (2017) 1 JCR 370
High Courts12 Aug 2016Disposed Off
Anil Kumar Pandey Vs State of Jharkhand
Jharkhand High Court · (2016) 4 JCR 619
High Courts12 Aug 2016Allowed
Braj Bhushan Singh Vs State of Jharkhand
Jharkhand High Court · (2017) 1 AIRJharR 149 : (2017) 1 JBCJ 136 : (2016) 4 JCR 631 : (2017) 2 JLJR 613
High Courts12 Aug 2016Dismissed
Om Prakash Prasad Vs Central Coalfields Limited
Jharkhand High Court · (2016) 4 JCR 612
High Courts12 Aug 2016Allowed
Mata Divri Alda, S/o Satua Alda - Appellant @HASH The State of Bihar And
Jharkhand High Court · (2017) 1 AIRJharR 255 : (2016) 4 ECrC 389 : (2017) 1 JBCJ 360
Penal Code, 1860 (IPC) - Section 302, Section 34, Section 364